Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Secondary Education Services Selection Board (Amendment) Act, 1999 13 OF 1999 CONTENTS 1. Short title and commencement 2. Insertion of new section 33-E in U.P. Act no. 5 of 1982 3. Repeal and saving Uttar Pradesh Secondary Education Services Selection Board (Amendment) Act, 1999 13 OF 1999 AN ACT further to amend the Uttar Pradesh Secondary Education Services Selection Board Act, 1982. It is hereby enacted in the Fiftieth Year of the Republic of India as follows :- 1. Short title and commencement :- (1) This Act may be called the Uttar Pradesh Secondary Education Services Selection Board (Amendment) Act, 1999. (2) It shall be deemed to have come into force on January 25, 1999. 2. Insertion of new section 33-E in U.P. Act no. 5 of 1982 :- After section 33-D of the Uttar Pradesh Secondary Education Services Selection Board Act, 1982, hereinafter referred to as the principal Act, the following section shall be inserted, namely :- "33E Rescisstor of orders. The Uttar Pradesh Secondary Education Services Commission (Removal of Difficulties) Order, 1981, the Uttar Pradesh Secondary Education Services Commission (Removal of Difficulties) (Second) Order, 1981, the Uttar Pradesh Secondary Education Services Commission (Removal of Difficulties) (Third) Order, 1982 and the Uttar Pradesh Secondary Education Services Commission (Removal of Difficulties) (Fourth) Order, 1982 are hereby rescinded." 3. Repeal and saving :- (1) The Uttar Pradesh Secondary Education Services Selection Board (Amendment) Ordinance, 1999 is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the provisions of the principal Act as amended by the Ordinance referred to in sub-section (1) shall be deemed to have been done or taken under the corresponding provisions of the principal Act as amended by this Act as if the provisions of this Act were in foroe at all material times.